PANKAJ KUMAR S/O LATE ARUN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD the learned Counsel for the parties.

(2.) Applicant, who is an adopted son of the deceased employee, seeks compassionate appointment on the basis of adoption deed and also seeks a prayer to regularize the accommodation in which the deceased employee had been residing.

(3.) IN the light of the fact that succession proceedings are going on and on receipt of the succession certificate, insofar as request for compassionate appointment is concerned, law shall take its own course, yet by virtue of the applicant not being an appointee, he has no right to claim either regularization of the accommodation or stay thereof.